High Courts11 Mar 2015
S. Manickam Vs The Commissioner of Commercial Taxes and Others
Madras High Court · (2015) 4 MLJ 553 : (2015) WritLR 548
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 151 of 204
High Courts11 Mar 2015Dismissed
Secretary Christian Education, Health and Development Society Vs State of Tamil Nadu and Others
Madras High Court · (2015) 03 MAD CK 0173
Constitution of India, 1950 - Article 30(1)
High Courts11 Mar 2015Dismissed
ICICI Lombard General Insurance Co. Ltd. and Others Vs M.R. Gnaneswaran and Others
Madras High Court · (2015) 03 MAD CK 0167
High Courts11 Mar 2015
K. Maduraiveeran and Others Vs State
Madras High Court · (2015) 03 MAD CK 0164
Criminal Procedure Code, 1973 (CrPC) - Section 207, 313, 428Penal Code, 1860 (IPC) - Section 391, 392, 394, 395, 397
High Courts11 Mar 2015Allowed
Anjana S. Nair Vs The Tamil Nadu Dr. M.G.R. Medical University and Others
Madras High Court · (2015) 4 MLJ 575
High Courts11 Mar 2015Dismissed
A. Abdul Rahim and Others Vs State
Madras High Court · (2015) 03 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) - Section 207, 293, 313(1)(b), 428Evidence Act, 1872 - Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, 21(c), 23(c), 28, 29
High Courts11 Mar 2015Dismissed
A. Marrappan Vs Chief General Manager, State Bank of India and Others
Madras High Court · (2015) 3 LLJ 184
High Courts10 Mar 2015Dismissed
New India Assurance Co. Ltd. Vs A. Manoharan and Others
Madras High Court · (2015) 3 ACC 357
High Courts10 Mar 2015Dismissed
A. Saravanan Vs The Director of Art and Culture and Others
Madras High Court · (2015) 03 MAD CK 0600
Constitution of India, 1950 - Article 14, 21, 226
High Courts10 Mar 2015Dismissed
Pattabiram Yarn Co. Vs Saneeetha Exports and Others
Madras High Court · (2015) ALLMR(Cri) 456 : (2015) 1 LW(Cri) 675
Negotiable Instruments Act, 1881 (NI) - Section 138, 139, 9
High Courts10 Mar 2015
Indigo Business Services (India) Pvt. Ltd. and Others Vs Focal Merchandising (India) Pvt. Ltd. and Others
Madras High Court · (2015) 03 MAD CK 0511
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 - Article 14, 19Contract Act, 1872 - Section 27
High Courts10 Mar 2015Allowed
Usha Vs The Secretary to the Government, Government of Tamil Nadu, Home, Prohibition and Excise Department and Others
Madras High Court · (2015) 03 MAD CK 0510
Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 294(b), 307, 336, 341, 397Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)
High Courts10 Mar 2015
S. Thirumeni Vs Maruthanayagam and Others
Madras High Court · (2015) 03 MAD CK 0496
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 2, Order 6 Rule 4, Order 8 Rule 3, Order 8 Rule 5Evidence Act, 1872 - Section 101, 102, 103, 17, 32Specific Relief Act, 1963 - Section 34
High Courts10 Mar 2015Allowed
W.B.T. Prakash Vs Elangovan
Madras High Court · (2015) 03 MAD CK 0493
Evidence Act, 1872 - Section 114Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139, 87
High Courts10 Mar 2015Dismissed
K.R.K. Yarn Trading Co. Vs Sangeetha Exports and Others
Madras High Court · (2015) ALLMR(Cri) 560
Negotiable Instruments Act, 1881 (NI) - Section 138, 139, 9
High Courts10 Mar 2015Dismissed
PL. Vairavan and Others Vs AL. Selvakumar
Madras High Court · (2015) ALLMR(Cri) 461 : (2015) CriLJ 2795
Negotiable Instruments Act, 1881 (NI) - Section 118, 139
High Courts10 Mar 2015
South India Structural Corporation Ltd. Vs The Dy. Commissioner of Wealth Tax
Madras High Court · (2015) 279 CTR 421 : (2015) 375 ITR 445
Finance Act, 1983 - Section 40, 40(1), 40(2), 40(3), 40(3)(vi)Income Tax Act, 1961 - Section 2, 32A, 32A(1)
High Courts10 Mar 2015Dismissed
A.K. Anbalazgagan Vs P. Kalaimagal
Madras High Court · (2015) 03 MAD CK 0443
Protection of Women From Domestic Violence Act, 2005 - Section 12, 18, 19, 20, 21
High Courts10 Mar 2015
T. Elangovan Vs Saundarya and Others
Madras High Court · (2015) 03 MAD CK 0442
Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 154(3), 156(3), 377, 386(c)(iii), 407Penal Code, 1860 (IPC) - Section 294(b), 341, 448, 506(ii)
High Courts10 Mar 2015Dismissed
D. Sankar Vs The Chief Director, Construction and Maintenance, Highways Department and Others
Madras High Court · (2015) 2 LLN 768
Constitution of India, 1950 - Article 14, 16